BASSI HOSPITAL PVT LTD Vs. PANKAJ GUPTA

JUDGEMENT

(1.) Aggrieved and dissatisfied by the order of the State Consumer Disputes Redressal Commission, Punjab, Chandigarh directing the opposite parties -Bassi Hospital, Ludhiana and Dr. Naresh Bassi of Bassi Hospital (hereinafter referred to as the Hospital) to pay a sum of Rs. 2,75,690 to the complainant as compensation and Rs. 10,000 as costs, Appeal No. 376 of 2003 has been filed by Dr. Naresh Bassi (hereinafter referred to as Dr. Bassi) and the Hospital. Similarly, the complainant has also filed First Appeal No. 702 of 2003 for enhancement of compensation.

(2.) As these two matters arise out of the same order of the State Commission we heard them together and proceed to pass a common order. First Appeal No. 376 of 2003 Case of the complainant:

(3.) Case of the complainant-Pankaj Gupta is that, he developed an abscess with pain in the right inguinal region (groin Region). Dr Bassi- OP No. 2 before the State Commission advised that the treatment requires operation. On 3.1.2000 he was admitted as an indoor patient by Dr. Bassi at the Hospital for treatment. On 5.1.2000 while performing the surgery, Dr. Bassi cut a big hole in the femoral artery of the right leg and he was profusely bleeding and when the situation went out of control, Dr. Bassi referred the complainant to Christian Medical College and Hospital, Ludhiana (hereinafter be referred as CMC) for further treatment.